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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(4) in Rajasthan Habitual Offenders Act, 1953

(4)All rules made under this Act shall, as soon as may be after they are made, be laid before the State Legislature.] [Inserted by act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26-7-1958)]